GURJEET SINGH ALIAS KOCHA Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS appeal is directed against the conviction and sentence imposed by the learned Additional Sessions Judge, Sirsa in Sessions Case No. 5-SC/88 dated 18.7.1988 on the accused-appellant for the offence under Sections 17 and 18 of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(2.) ACCORDING to the case of the prosecution, on 17.8.1986, the police party saw the accused coming from village Sahuwala carrying a Katta on his shoulder. Then on the basis of the suspicion, he was searched and it was found that the accused was carrying opium wrapped in wax paper. Samples have been taken and the accused was arrested and on completion of the investigation, a chargesheet was filed.

(3.) ON the basis of the evidence, the learned Additional Sessions Judge, Sirsa, committed the accused for the offence under Section 18 of the Narcotic Drugs and Psychotropic Substances Act and sentenced him to undergo rigorous imprisonment for a period of 10 years and to pay a fine of Rs. One Lakh. Aggrieved by the same, this appeal is filed.